Section 573 in Rules under the United Provinces Excise Act, 1910
573. General principles to be observed in granting licences.
- The following general principles are to be observed in granting Licences under these rules :(1)Licence to tap tree and draw Nira therefrom shall be granted to an applicant who makes arrangement for sterilization referred to in Rule 14 and licence for storage and supply or sale of Nira shall be granted to an applicant who makes arrangements for refrigerator/ice-box to the satisfaction of the Collector to prevent fermentation in Nira.(2)Licence to tap tree and draw Nira therefrom for the manufacture of Gur of similar product or from the storage and supply of Nira shall not be granted to an applicant holding licence for the retail vend of Nira.(3)Only institution may be granted more than one licence in such a manner that the licence for storage and supply of Nira and the licence for retail vend of Nira shall not co-exist.(4)Settlement shall be made of individual licence and the licence will be granted for a period not more than a year.(5)Licence to tap own tree for bona fide private consumption of Nira shall be only for and up to the limit to the genuine need of the licensee.
